Section 146 in Kerala Municipality Building Rules, 1999
146. Decision to be intimated.
(1)The Secretary shall by written order either grant or refuse to grant regularization.(2)The Secretary shall, if the decision is to grant regularization intimate the fact to the applicant in writing specifying the amount to be remitted as compounding fee and the period within which the amount has to be remitted.(3)The Secretary shall, on receipt of the compounding fee, and compliance of the condition, if any specified, issue order as in Appendix-I absolving the person from all liabilities and regularizing the construction, and record the details thereof in a register to be kept as a permanent documents in the form in Appendix-J.(4)The compounding fee shall be double the amount of the permit fee in forceProvided that in the case of deviated or additional construction only the area so deviated or added shall be considered for the calculation of compounding fee].(5)The Secretary shall, if the decision is to refuse regularisation, intimate the fact to the applicant specifying the reasons for such refusal and the period within which such building or part of building has to be demolished or the well filled up:Provided that an application for regularisation shall be refused only on such grounds on which approval of site or permission may be refused.
